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State of Jharkhand - Act

Jharkhand State Play Schools (Recognition and Control) Rules, 2017

JHARKHAND
India

Jharkhand State Play Schools (Recognition and Control) Rules, 2017

Rule JHARKHAND-STATE-PLAY-SCHOOLS-RECOGNITION-AND-CONTROL-RULES-2017 of 2017

Published on 12 July 2017
Commenced on 12 July 2017
[This is the version of this document from 12 July 2017.]
[Note: The original publication document is not available and this content could not be verified.]

Jharkhand State Play Schools (Recognition and Control) Rules, 2017Published vide Notification No.-05/M.B./Play School-03/2015-3026, dated 12.7.2017Notification No.-05/M.B./Play School-03/2015-3026 dated the 12th July, 2017. - In exercise of power conferred by Section 36(1) of the Commission for Protection of Child Rights Act, 2005, the State Government of Jharkhand hereby makes the following rules, namely:-Chapter-I Introduction

1. Title and Scope of the Rules.

(a)These rules may be called "Jharkhand State Play Schools (Recognition and Control) Rules, 2017".

(b)Nothing contained in these rules shall be applicable to institutions/organisations/establishments/centres/or any such entity providing any kind of early childhood services to children in the age group of 0-3 years.

(c)Nothing contained in these rules shall apply to a school defined in Section 2(n) of RTE Act, 2009 which is imparting pre-school education; except these schools while imparting pre-school education shall follow 3.2 (ii) & (iii) of National ECCE Policy, 2013.

2. Definitions.

(a)"State Government" in relation to a private Play School established within territory of Jharkhand, will be the State Government of Jharkhand.

(b)"Area" means village/ward/hamlet/locality where the private play school is/has to be set up.

(c)"Capitation fees" means any kind of donation or contribution or payment other than the fee notified by the school.

(d)"Competent authority" means the District level nodal officer responsible for implementation of ICDS under Department of Women, Child Development & Social Security, Government of Jharkhand.

(e)"Child" means a child of the age of three to six years.

(f)"District" means jurisdiction of District level nodal officer responsible for implementation of ICDS under Department of Women, Child Development & Social Security, Government of Jharkhand.

(g)"Early Childhood Education (ECE)" means the education imparted for children in the age group of 3 to 6 years as a part of early childhood care and education as per 3.2 (iii) of National ECCE Policy, 2013 provided in play schools as defined under point 2(q) in Chapter-I of the rules.

(h)"Employee" means any person appointed/engaged by the management of the play school who is involved in any activity of the play school.

(i)"Fee" means expenditure of any kind incurred by the parents/guardians of child for the purpose of ECE in play school.

(j)"Guardian" in relation to a child, means a person having the care and custody of that child and includes a natural guardian or guardian appointed or declared by a court or a statute.

(k)"National Commission for Protection of Child Rights (NCPCR)" means the NCPCR constituted under Section 3 of the Commissions for Protection of Child Rights Act, 2005 (4 of 2006).

(l)"Norms and Standards" means minimum mandatory requirements to establish and run a play school as in point 4(b) of these rules.

(m)"Organisation" means voluntary/Non-Government Organisations/Trust/Society or any other agency registered under the Societies Registration Act, 1860 (21 of 1860) or relevant laws of State; Public Trust registered under the Indian Trusts Act, 1882 (22 of 1882) or under the relevant laws of State; or a company registered under Section 25 of the Companies Act, 1956 (1 of 1956).

(n)"Parent" means either the natural or step or adoptive father or mother of a child.

(o)"Policy" means National ECCE Policy, 2013.

(p)"Play School" means any unaided private play school not receiving any kind of aid or grant to meet expenses from the State Government or the local authority imparting ECE to children in age group of 3-6 years.

(q)"Processing fee" means the amount as prescribed by the State Government for the purpose of processing the application for grant of permission.

(r)"State Commission for Protection of Child Rights (SCPCR)" means the Jharkhand State Commission for Protection of Child Right constituted under Section 3 of the Commissions for Protection of Child Rights Act, 2005 (4 of 2006).

(s)"Screening Procedure" means method other than that of random selection for admission of a child.

(t)"State Council" means State ECCE Council set up in the State under National ECCE Policy, 2013.

(u)WCDSS-Women, Child Development and Social Security. MWCD-Ministry of Women, Child Development.

(v)NIPCCD-National Institute of Public Cooperation and Child Development functions under the aegis of the Ministry of Women and Child Development as an apex institution for training functionaries of the Integrated Child Development Services (ICDS) programme.

(w)NSDC-National Skill Development Council was formed with the approval of the Union Cabinet to create training capacity in the country. NSDC focuses primarily on supplementary skill development and strive to create seamless tracks within the education system.

(x)Manual on Safety and Security of Children in School a comprehensive manual of different rules regarding safety and security of children in schools. As prescribed by NCPCR.

(y)RTE Act, 2009-The Right of Children to Free and Compulsory Education Act, 2009.

(z)ICDS-Integrated Child Development Scheme is one of the flagship programmes of the Government of India for early childhood care and development.

(aa)PTA-Parents Teacher Association

(bb)"University" means a University established or incorporated by or under a Central Act, a Provincial Act or a State Act, and includes any such institution as may, in consultation with the University concerned, be recognised by the University Grants Commission in accordance with the regulations made in this behalf under the University Grants Commission Act, 1956.

(cc)"Board" means State board established under the the Education Acts of State Government.

Chapter-II Recognition for establishing or regulating private play schools

3. Establishment of private Play School.

(a)No private play school in existence on that date shall, after the expiry of six months from the said date be run; and,

(b)No private play school shall be established without the recognition of the competent authority and except in accordance with the terms and conditions specified in such recognition, as per these rules.

4. Procedure of recognition and norms and standards for a school.

(a)The Management of every private play school-in existence on the date of the enforcement of these rules as per point 3(a) and of every private play school proposed to be established on or after that date shall make an application to the competent authority for recognition to run such institution or to establish such institution, as the case may be;

(b)Every such application shall-

i. be in the prescribed form as annexed;ii. be accompanied by such processing fee as prescribed by the State Government; andiii. shall fulfil criterion for safe and secure environment for children as per the annexed checklist; and the visiting team constituted by the competent authority shall ensure that all points in the checklist are fulfilled by the play school before granting recognition,iv. contain the particulars as per the following Norms and Standards,

S. No.	Item	Norms and Standards
1	Staff	Number of Teachers- One teacher for 20 children
Number of caregivers- One caregiver for 20children
Adequate staff to maintain hygiene, sanitation,ensure safety, security of children in the play school.
2	Building	All-weather buildingconsisting of-a arrangements forsecuring the school building by boundary wall or fencing;b. adequatecirculation area and ventilation;c. a separate restroom for children;d. barrier-freeaccess;e. separatechild-friendly and disabled-friendly toilets for boys and girls;f. soap, cleancloth/towel, garbage bin, wash basin/sink at low level;g. potable, safe andadequate drinking water facility to all children;h. a pantry(desirable);i. play area;j. CCTV surveillance(ensure security of data);k. Fire safetymeasures;I. Periodic pest control.
3	Minimum number of instructional hours per day	3-4 hours per day as per National ECCE Policy,2013 (Play school should only be used as non-residential facilityfunctional as per the prescribed number of hours per day).
4	Teaching Learning Aids	Shall be provided to each class in adequatenumber in accordance with the prescribed curriculum.
5	Library	There shall be library in each school havingreading material appropriate for early years, educationalaudiovisual aids.
6	Play material, games and sports equipment	As prescribed by an authority specified by MWCD,Government of India in adequate number.
7	Health	Basic First Aid &Medicine Kit containing band-aids/bandages, cotton wool anddisinfectants for minor injuries. ORS packets, scissors,thermometer and antiseptic ointment should also be part of themedicine kit.Arrangement for quarterly health check-up ofchildren by a registered medical practitioner.
8	Records	a) enrolment forms ofchildren;(b)admission/enrolment register for recording profile of childrenand their parents including detail of both parents;(c) attendanceregister of children;(d) attendanceregisters of all employees;(e) maintenance ofquarterly health check-up records of children;(f) stock register;(g) fee record of all children.

v. Where a play school is established before implementation of these rules, it shall take steps to fulfil the norms and standards within 6 months.vi. An affidavit that all the office bearers of the applicant organisation have never been convicted under POCSO Act, 2012; Juvenile Justice Act, 2015; and Child Labour (Prohibition and Regulation) Act, 1986 and Child Labour (Prohibition and Regulation) Amendment Act, 2016.

5. Requirement with respect to name.

(a)Every private educational institution coming under the purview of these rules shall include in its name the word 'play school',

(b)Subject to the provisions of point 5(a) no private play school shall style itself under any name except in accordance with such rules as may be made in this behalf and without the approval of the competent authority.

6. Grant of recognition.

(a)On receipt of an application under point 4 the competent authority may grant or refuse to grant the recognition after taking into consideration the particulars contained in such application, provided that the recognition shall not be refused unless the applicant has been given an opportunity of making his/her representations.

(b)Procedure of granting recognition-

i. After receiving the application, the competent authority will scrutinise the applications.ii. After shortlisting the proposals, a minimum two-member visit team comprising officials not below block-level will be formed by the competent authority to visit the site of proposed play school/already established play school.iii. The visit team will then submit its report in the prescribed format as annexed with these rules, to the competent authority. After the receipt of report, the competent authority, if satisfied that the proposal for recognition fulfils the objects laid down under point 4; may issue a Recognition Certificate indicating the number of seats allotted, within a period of one month of receiving the proposal, to establish the play school in accordance with the provisions of National ECCE Policy, 2013 for a period of one year.iv. The play school has to apply for renewal of the Recognition Certificate to the competent authority every year.v. The competent authority after due diligence will renew the registration only if the play school fulfil all the basic requirements.

7. Procedure for closure.

(a)No play school shall be closed without due recognition from the competent authority to be sought by the Management by duly applying to the competent authority. ,

(b)The competent authority before granting recognition for closure has to ensure that the children are transferred to any other such play school thereby ensuring the continuity of the session.

8. Power to withdraw recognition.

- The competent authority may, at any time, withdraw the recognition granted under point 6,

(a)If such recognition has been obtained by fraud, misrepresentation or suppression of material particulars or where after obtaining the recognition there is violation of any of the provisions of the rules or of any of terms or conditions or findings of inspection under point 22, or of the recognition or of any direction issued by the competent authority under these rules at any stage.

(b)If in any case NCPCR/SCPCR/National ECCE Council/State ECCE Council do not find a play school fit in their observation for the interest of child and recommend to competent authority or State Government, after consideration of competent authority.

(c)If the competent authority, after inquiry, finds any violation of POCSO Act, 2012 or J.J. Act, 2015 or any other child related law or violation of Manual for Safety and Security of Children in Schools issued by NCPCR.

(d)Before withdrawing recognition under points 8(a) and/or 8(b) and/or 8(c), the competent authority have to give the Management of the Play School an opportunity for making its representation.

9. List of private play schools.

- The State Government should prepare and publish each year in the Gazette, after approval from State Council, a list containing the names of all private play schools which have been granted recognition under point 6, time to time and a list of private play schools in relation to which such recognition has been canceled during the same period.

10. Admission in play school.

(a)No child below the age of three years should be admitted to the Play School.

(b)The fees charged by the play school must be regulated by the State Government and only be collected on monthly or quarterly basis.

(c)The play school while admitting a child, should not collect any capitation fee and subject the child or his or her parents or guardians to any screening procedure.

(d)If any play school is found not adhering to point (b) and/or (c) will be subject to cancellation of recognition under point 8.

Chapter-III Responsibilities of School and Educators

11. Parents Teacher Association (PTA).

(a)Each play school must constitute a PTA within one month of admission every year.

(b)PTA should constitute of 75% parents (at least 50% mothers) and 25% Teachers. The Chairperson of the PTA will be selected from among the parents.

(c)The term of PTA will be one year. Every year new PTA will be constituted by giving representation to parents in rotation.

(d)Meeting of PTA should be conducted every month and proceedings of meetings be recorded.

(e)The main functions of PTA should be to ensure safe, secure and developmentally appropriate environment for children in the play school.

(f)PTA should ensure effective implementation of FSSAI rules to ban junk food in the (play) school.

(g)PTA should ensure regular health check-up of children at least once per quarter by a registered medical practitioner.

(h)PTA should ensure that the play school must at all times be equipped with basic First Aid & Medicine Kit containing band aids/bandages, cotton wool and disinfectants for minor injuries. ORS packets, scissors, thermometer and antiseptic ointment should also be part of the medicine kit.

12. Children-Teacher and Children-Caregiver Ratio.

- The play school must ensure 1:20 Children-Teacher ratio and 1:20 Children-Caregiver Ratio i.e. there should be one teacher for 20 children and one caregiver for 20 children.

13. Teacher.

(a)Any person possessing such minimum qualifications, as laid down by an academic authority, authorised by the Government of Jharkhand by notification, will be eligible for appointment as a Teacher.

(b)The Management of the Play School should ensure that at the time of joining the employee as defined in point 2(h) has to furnish an affidavit that they have never been convicted under Juvenile Justice Act, 2015; and Child Labour (Prohibition and Regulation) Act, 1986 and Child Labour (Prohibition and Regulation) Amendment Act, 2016.

(c)Where a State does not have adequate institutions offering courses or training in teacher education, or teachers possessing minimum qualifications as laid down under 13(a) are not available in sufficient numbers, adequate training as prescribed by NIPCCD, NSDC or any other institution recognised by the Central Government/State Government/Recognised University/Board should be imparted to the appointed staff as per 5.2.1 of National ECCE Policy, 2013.

(d)The salary/wages and allowances payable to, and the terms and conditions of service of, the teacher will be such as prescribed by State Government and as per point 20(d).

14. Caregiver.

(a)Any person possessing skill training/adequate training as prescribed by NIPCCD, NSDC or any other institution recognised by the Central Government/State Government/Recognised University/Board.

(b)The salary and allowances payable to, and the terms and conditions of service of, the caregiver will be such as prescribed by State Government and as per point 20(d).

15. Duties of Teachers & Caregiver.

(a)Maintain regularity and punctuality in attending the play school;

(b)Conduct the play-based pre-school curriculum with a structured and planned school readiness component as per 3.2 (iii) of the National ECCE Policy, 2013.

(c)Assess the learning outcome of the children on regular interval as per point 17(b)(viii).

(d)Hold regular meetings with parents/guardians and apprise them about the progress made in learning of the child and any other relevant information about the child.

16. Prohibition of physical punishment and mental harassment.

(a)No child should be subjected to physical punishment or mental harassment.

(b)Whoever violates this provision should be liable to disciplinary action as per Section 17(2) of RTE Act, 2009 and as decided by the competent authority.

Chapter-IV Curriculum and completion of pre-school education

17. Curriculum & Evaluation Procedure.

(a)The curriculum should be laid down by an authority specified by MWCD, Government of India as per 3.2 (iii) of the National ECCE Policy, 2013.

(b)The authority while laying down the curriculum under point (a) should take into consideration the following, namely:

i. conformity with the values enshrined in the Constitution;ii. all round development of the child;iii. building up child's knowledge, potentiality and talent;iv. development of physical and mental abilities to the fullest extent;v. learning through activities, discovery and exploration in a child friendly and child-centered manner;vi. medium of instruction should be child mother tongue/local vernacular as given in 5.2.1 of National ECCE Policy, 2013;vii. making the child free of fear, trauma and anxiety and helping the child to express views freely;viii. continuous evaluation of child's understanding of knowledge and his or her ability to apply the same.

18. Completion of pre-school education.

(a)The play school should ensure that the pre-school education of a child should be completed on completion of six years of age i.e. a child completing six years of age should not remain in the play school and should transit to primary school.

(b)After completion of pre-school education, data should be maintained, by the Management of play school, of the transition of a child to the primary education system.

(c)No child should be held back in the play school after completion of 6 years of age on the pretext of transfer certificate or any other such certificate.

(d)No exam/test should be taken.

(e)If any play school is found not adhering to point (b) and/or (c) and/or (d) should be subject to cancellation of recognition under point 8.

Chapter-V Monitoring & Redressal of Grievances

19. Monitoring and Redressal of Grievances.

(a)As per Section 11 of RTE Act, 2009 the Act applies to play schools imparting pre-school education and hence, the functions assigned to NCPCR and SCPCR under Section 31 of the RTE Act, 2009 should also apply in case of play schools as defined in point 2(5).

(1)The NCPCR constituted under Section 3, or, as the case may be, the SCPCR constituted under Section 17, of the CPCR Act, 2005 (4 of 2006) shall, in addition to the functions assigned to the that Act, also perform the following functions, namely:

(a)Examine and review the safeguards for the rights provided by or under any law related to children and recommend measures for their effective implementation;

(b)Inquire into complaints relating to child's right to free and compulsory education; and

(c)Take necessary steps as provided under Sections 15 and 24 of the said CPCR Act, 2005.

(2)The said Commissions shall, while inquiring into any matters relating to child's right under clause c(1), have the same powers as assigned to them under Sections 14 and 24 of the said CPCR Act, 2005.

(3)Where the SCPCR has not been constituted the State Government may, for the purpose of performing the functions specified in clauses 1(a) to 1(c), constitute such authority, in such manner and subject to such terms and conditions, as may be prescribed.

(b)As per Section 32 of RTE Act, 2009 the Act applies to play schools imparting pre-school education and hence, the functions assigned to NCPCR and SCPCR under Section 32 of the RTE Act, 2009 should also apply in case of play schools as defined in point 2(5).

(1)Notwithstanding anything contained in Section 31, any person having any grievance relating to the right of a child under this Act may make a written complaint a local authority having jurisdiction.

(2)After receiving the complaint under sub-section (1), the local authority shall decide the matter within a period of three months after affording a reasonable opportunity of being heard to the parties concerned.

(3)Any person aggrieved by the decision of the local authority* may prefer an appeal to the SCPCR or the authority prescribed under sub-section 3 of Section 31, as case may be.

(4)The appeal preferred under sub-section 3 shall be decided by SCPCR or the authority prescribed under sub-section 3 of Section 31, as case may be, as provided under clause (c) of sub-section (1) of Section 31.Chapter-VI Accounts, Audit and Inspection

20. Accounts and Audit.

(a)Separate annual accounts of play school be maintained by the organisation/institution/Head of play school.

(b)The annual accounts should be audited at least once in every year by the auditors appointed by the Management for this purpose.

(c)The Management has to furnish the audit report at the time of application for renewal of recognition to the competent authority.

(d)The salaries to all staff be credited directly into their bank accounts.

21. Inspection.

(a)Any private play school may be inspected by the competent authority/official authorised by competent authority/National or State ECCE Council/National or State Commission for Protection of Child Rights, whenever it considers necessary and may communicate the observations to the State Government or competent authority.

(b)The competent authority may direct the Management to rectify the defects, if any, found during the course of the inspection, within a stipulated time.

Chapter-VII Miscellaneous

22. Directions of the State Government.

(a)Without prejudice to the provisions of point 22, the State Government may, from time to time, issue such directions regarding the Management of a private play school as it may think fit and it would be the duty of the competent authority to implement out such directions within such time as may be prescribed by the competent authority in this behalf.

(b)Any work/duty discharged by any official duly authorised under the provisions contained in these rules must be treated as 'administrative work' of the State Government.

23. Appeal.

(a)Any Management aggrieved by any decision of the competent authority under any of the provisions of these rules may, within two months from the date of the receipt of the decision by them, prefer an appeal against such decision to appellate authority, as authorised by State Government.

(b)Provided that the appellate authority may, in its discretion, allow further time not exceeding one month for preferring any such appeal, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.

(c)On receipt of an appeal under point 1 the appellate authority, after giving the appellant an opportunity of making his representations, dispose of the appeal as expeditiously as possible.

AppendixForm-1Self-declaration-cum-application for Grant of Recognition of Play School[See point 4(b)(i)]ToThe District ......................................(Nodal Officer for implementing ICDS).....................................................................(Name of District and Union Territory)Sir,I forward herewith with a self-declaration regarding compliance with the norms and standards specified in the and an application in the prescribed proforma for the grant of recognition to......................(Name of the Play School).....................With effect from the commencement of the school year .........................................................Yours faithfully,(Chairman of Managing Committee/Manager)EnclosurePlace.......................Date........................

A. Details of Organization/Trust/Society
	Name of Organization/Trust/Society
	Date of Foundation
	Registration Number
	List of office bearers
	Name official address of the Chairman andSecretary of the Play School
Name
Designation
Address
Phone (O) ............... (R) .......................................
	Total Income and Expenditure during last 3 Yearssurplus/deficit
Year	Income	Expenditure	Surplus/Deficit

B. Play School Details
1.	Name of Play School
2.	Date of First Opening of Play School
3.	Session
4.	District
5.	Postal Address
6.	Tehsil
7.	Pin Code
8.	Phone No. with STD Code
9.	Fax No.
10.	E-mail address if any
11.	Does the Play School has its own building or isit running in a rented building?
12.	Nearest Police Station
13.	Medium of Instruction
14.	Timing and Duration of Play School
15.	Whether the Play School buildings or otherstructure or the grounds are used for any other purpose?
16.	Total area of the Play School
17.	Built in area of the Play School

D. Enrolment Status (if already running)
	Age of child	Group	No. of Section No. of Student
1.	3-4 years
2.	4-5 years
3.	5-6 years

E. Infrastructure Details and SanitaryConditions (Attach photograph for each)
	Area	Number and Average Size	Specification
1.	Classroom
2.	Office Room-cum-Store Room-cum-Headmaster Room
3.	Boundary wall or fencing
4.	Pantry (if any)
5.	Play area
6.	Rest room for the children
7.	Separate child-friendly and disabled-friendlytoilets for boys and girls
8.	Adequate circulation area and ventilation
9.	Soap, clean cloth/towel, garbage bin, washbasin/sink at low level
10.	Potable, safe and adequate drinking waterfacility
11.	Fire safety measures
12.	Periodic pest control
13.	CCTV surveillance (if any)
14.	First Aid Kit
15.	Medicine Kit (attach list)
16.	Quarterly Health Check-up of children by aregistered medical practitioner (attach consent or agreement)

F.Other Facilities (Attach purchase receiptor bills)

1.Whether all facilities have barrier freeaccess

2.Provision of Teaching Learning Aids (attachlist)

3.Play material, games and Sports equipments(attach list)

4.Reading material and Audio-Visual Aids inLibrary (attach list)

G. Particulars of Teaching Staff (detail for each teacher separately in a one page resume)
Teacher Name(1)	Father/Spouse Name(2)	Date of Birth(3)

Academic Qualification(4)	ProfessionalQualifications(5)	Teaching Experience(6)

Class Assigned(7)	Appointment Date(8)	Trained or Untrained(9)

Date of Joining(10)	Date of Superannuation(11)

H. Particulars of Non-Teaching Staff (detail foreach employee separately)
Name(1)	Designation(2)	Father/Spouse Name(3)

Date of Birth(4)	Academic Qualification(5)	ProfessionalQualifications(6)

Experience(7)	Class Assigned(8)	Appointment Date(9)

Trained or Untrained(10)

I. Curriculum and Syllabus

1. Details of curriculum and syllabus followedfor each level

2. System of evaluation

J.Records

1.Enrolment forms of children

2.Admission/enrolment register for recordingprofile of children and their parents including detail of bothparents

3.Attendance register of children

4.Attendance registers of all employees

5.Maintenance of quarterly health check-uprecords of children

6.Stock register

7.Fee record of all children

K. Certified that the Play School undertakes to furnish such reports and information as may be required by the competent authority from time-to-time and complies with such instructions of the State Government or competent authority as may be issued to secure the continued fulfillment of the condition of recognition or the removal of deficiencies in working of the Play School.L. Certified that records of the Play School shall be open to inspection, by any officer authorized by competent authority or State Government at any time, and the Play School shall furnish all such information as may be necessary to enable the Government of India or the Local Body or the Administration to discharge or his obligations to Parliament/Panchayat/Municipal Corporation, as the case may be..............................Chairman/Manager,Managing Committee.........................Play SchoolPlace...............Date................AppendixForm-IIVisit format for grant of recognition of play school[See point 6(b)(iii)]Visit Format

1. Date of Visit:.............................................................

2. Place of Visit:.............................................................

3. Name of Play * :............................................................

4. Name of Organisation running Play School: ..............................................................

5. Address (With Contact Details): ..............................................................................

..............................................................................

6. Name and designation of officials conducting visit (attach list)

7. Details of the person from organisation present during the visit (attach list)

8. Observations on the check-list on Safety & Security against Physical, Emotional & Sexual Abuse (Attached)

9. Any other observation by the visit team ........................................................................

................................................................................................................................................*Ed.-sic-School?

10. Recommendation

Recommended(Signature and seal of visiting Official)

Not Recommended(Signature and seal of visiting Official)

Details of Organization/Trust/Society
	Name of Organization/Trust/Society
	Date of Foundation
	Registration Number
	List of office bearers
	Name * official address of the Chairman and Secretary of thePlay School Name
	Designation
	Address
Phone (0) ....................... (R).............................

	Total Income and Expenditure during last 3 Yearssurplus/deficit
Year	Income	Expenditure	Surplus/deficit

Play School Details
1.	Name of Play School
2.	Date of First Opening of Play School
3.	Session
4.	District
5.	Postal Address
6.	Tehsil
7.	Pin Code
8.	Phone No. with STD Code
9.	Fax No.
10.	E-mail address if any
11.	Does the Play School has its own building or isit running in a rented building?
12.	Nearest Police Station
13.	Medium of Instruction
14.	Timing and Duration of Play School
15.	Whether the Play School buildings or otherstructure or the grounds are used for any other purpose?
16.	Total area of the Play School
17.	Built in area of the Play School

Infrastructure Details and SanitaryConditions (Attach photograph for each)
	Area	Number and Average Size	Specification
18.	Classroom
19.	Office Room-cum-Store Room-cum-Headmaster Room
20.	Boundary wall or fencing
21.	Pantry (if any)
22.	Play area
23.	Rest room for the children
24.	Separate child-friendly and disabled-friendlytoilets for boys and girls
25.	Adequate circulation area and ventilation
26.	Soap, clean cloth/towel, garbage bin, washbasin/sink at low level
27.	Potable, safe and adequate drinking waterfacility
28.	Fire safety measures
29.	Periodic pest control
30.	(m) CCTV surveillance (if any)
31.	First Aid Kit
32.	Medicine Kit (attach list)
33.	Quarterly Health Check-up of children by aregistered medical practitioner (attach consent or agreement)

Other Facilities (Attach purchase receiptor bills)

1.Whether all facilities have barrier freeaccess

2.Provision of Teaching Learning Aids (attachlist)

3.Play material, games and Sports equipments(attach list)

4.Reading material and Audio-Visual Aids inLibrary (attach list)

Check-list on Safety & Security against Physical, Emotional & Sexual Abuse

Physical Safety
S. No.	Statements	Yes/No	Remarks
1.	Are the electrical fitments in the classroomsand corridor working properly?
2.	Switch Board/main switches working properly, arethe switch board covered and cautioned?
3.	Whether checked Water Coolers and otherelectrical gadgets transferring shock? If yes than remedialmeasures taken or not?
4.	Any case of electric shock or problem of anytype encountered by the staff/student?
5.	Any Sparks or Short circuit occurred in past oneweek?
6.	Are the corridors and staircases clear ofobstruction?
7.	Classroom door and emergency doors clear ofobstruction.
8.	Have you ensured limited access to the area ofelectrical installation only to those who are required?
9.	Floor evacuation plan displayed properly or not?
10.	Fire extinguishers are in place or not?
11.	Any high voltage wire there around?
12.	Water quality from the filter is proper?
13.	Has toilet cleanliness maintained?
14.	Whether ceiling tiles or plaster hanging fromthe wall/roof?
15.	Is there any dampness in wall?
16.	Cross ventilation in classrooms and librarymaintained or not?
17.	Are rooms properly illuminated with lighting?Are students/staff with contiguous disease/infection, attendingthe school? If yes, the details to be provided.
18.	Is lightening conductor in place and workingproperly? (Specially prior to and during Rainy Season)
19.	Is First Aid Kit in place?
20.	Any suggestions from students/staff forupgrading floor safety?
21.	Any stranger seen with suspicious behavior inschool?

Trauma Management
22.	Do you have the staff sensitized on trauma management to meet any accident or disaster?
23.	Do you have the contacts available for trauma management?
24.	Are you or any senior persons in the school aware of the telephone number of the hospitals, ambulance and the fire stations near your play school?
25.	Do you have a separate rest room for children?

Safety of the children with disabilities
26.	School facilities like classrooms, play areas, toilets, are accessible by wheelchair. There are ramps and wheelchairs for differently abled students/teachers and school environment is disable friendly.
27.	Are there any designated official in the school who is entrusted with the exclusive responsibility of their needs in any emergency?
28.	For safety reasons students who are differently abled are accompanied only by a teacher or attendant when using toilets.
29.	Teachers and Students are educated to be sensitive to fellow students who are differently abled.

Protection against Sexual Abuse
30.	The school has a defined mechanism against child abuse and exploitation.
31.	The School has a senior and sensitized staff designated as Child Protection Officer-who has. undergone training?
32.	All teaching, non-teaching, contractual and other staff is sensitized on the mechanism against child abuse and exploitation
33.	All teaching and non-teaching staff is specifically trained to be alert to signs and indicators of child abuse.
34.	All parents and students have been sensitized on the mechanism against child abuse and exploitation.
35.	There is a recruitment and verification protocol and procedure in place for teaching, non-teaching, contractual, voluntary and other staff, before they are allowed to work with the children.
36.	There is an active Parents Teachers Association in place and school actively consults and encourages participation of families in child protection issues.
37.	The Child Safety Poster, e-Box details and Child Line number is on display in prominent locations of the school.
38.	School has a qualified Child Counsellor/Psychologist access when there is a requirement or an emergency.
39.	All children are regularly oriented on safe and unsafe touch and behaviour, helped to understand her/his right over her/his body, and right to say No. Children also receive training in how to protect themselves from abuse and other safety measures.

Parent training or awareness on the same is conducted.
40.	School conducts awareness programs to sensitise students on harms of substance abuse, mutual and peer respect, gender sensitivity, social responsibility; and consequences of behaviour or action.
41.	School has regular discussions to promote child participation and provides platform for them to discuss and share with the teachers and those in authority on safety, protection and other relevant issues.
42.	In the event of serious sexual offences incidences, school authorities have taken immediate steps to restrict the access of the alleged offender to the children.

Social and Emotional Safety
43.	Children are given guidance and trained on adequate age appropriate social skills in managing emotions and building healthy peer relationships.
44.	Children are sensitized to recognize and deal with negative peer pressure.
45.	Through conducting sessions on life skills students are taught coping skills to manage fear, anger and stress and prevent abuse on self or others to build self-esteem and confidence among students.
46.	All types of bullying is discouraged and prohibited in the school premises students are asked to refrain from bullying, ragging, criticism, rude language, and malicious gossiping.
47.	The school addresses and does not tolerate issues of bullying, harassment and discrimination/prejudice against students on basis of religion, caste, gender, language, physique or disability or any other factor
48.	Misconduct and inappropriate social behaviour is monitored and addressed. Like stealing/needless writing on the walls/harming another student physically or emotionally and displaying any antisocial behaviour.
49.	Behavioral Management and modification program in place and students are aware of it.
50.	Mechanisms in place for the students to feel safe reporting abuse of self or others, and the disciplinary and safety issues are quickly addressed.
51.	Yoga and meditation as part of PT and wherever possible stress management are held.
52.	There is a ban on corporal punishment and emotional harassment of students by teaching and non-teaching staff.
53.	Positive disciplinary modes and measures are adopted and followed by the teachers and school authorities.

Cyber Safety
54.	Access to computer rooms and use of electronic and technological devices is supervised by teachers.
55.	There is Internet Security that restricts use by children.
56.	Social Networking sites are blocked at all times in the school.
57.	Students are regularly educated on safe usage of technology and how to be responsible digital citizen-sensible use of mobiles, mobile games, sms, mms, internet, mail or net chats, effect of plagiarism and how to avoid risky behaviour.
58.	Students are educated to understand their responsibilities, the consequences under the laws on cyber misuse, bullying, harassment etc.
59.	Parents are sensitized on the safe usage of technology, internet, and how to avoid taking risks and measures for redressal.
60.	Cyber-bullying or harassment is handled with utmost care.

Fire Safety Management
1.	Do you have adequate fire fighting systems in place to meet any emergency?
2.	Are you in touch with local fire fighting agencies for mock drill training to a crisis management group?
3.	What emergency steps are in place in the school for fire safety management?
4.	Is there a trained management team available in the school for initial fire hazard management?
5.	Are you in touch with the local fire safety authorities for training and retraining the people?
6.	Has your building been certified as safe including for fire-safety for housing the students by the local authorities?
7.	Are there any cracks in the school structures and are steps being taken to repair them?
8.	Is your school located near any rail track? Has the impact of such locations being examined by the local authorities for the safety of the students?

Earthquake Management
9.	Is your school situated in the earthquake risk zone?
10.	How safe is your construction to face a natural disaster of this kind? Do you need to make modifications in consultation with local authorities?
11.	What emergency steps are in place in the school for disaster preparedness?
12.	Have necessary steps been taken during construction of the building for earthquake safety for the building?
13.	Is there a trained disaster management group available in school for initial response? Are you in touch with the local disaster management authorities for training and retraining them?

Flood/Cyclone/Landslide Management
14.	Is your school situated near seashore or a river?
15.	Have you any contingency plans to meet floods, cyclones, cloud bursts and heavy rains?
16.	Is your school situated on hilltops or where there is a possibility of landslide?
17.	Is your school located near an industry or a chemical factory producing fatal chemical products?

Safety from Constructional Hazards
18.	Does your school have any ongoing construction?
18.	Have you put barricades and signboards in the construction area-prohibiting the movement of students?

Safety in the Playground
20.	Is your playground safe for the students to play games? Are they being maintained well?
21.	What are the different sports facilities available in the play school? Are the SAI rules followed in providing these facilities? (give details)
22.	Are the SAI rules followed in providing these facilities? (give details)
23.	Have you taken adequate precautions for the safety of the students?

Water Safety
24.	Is the drinking water safe in the school plant? Is the water source well protected?
25.	Is the water provided to the students tested by the local authorities periodically?
26.	Do you ensure safe potable water always?
27.	Do you have a water management system in the event of a fire? Is there access to such sources?

Transport Management and Safety
28.	Is the school owning/running buses on lease for students?
29.	In case children are using other means of transport, how is school monitoring such arrangement?
30.	Is there a first-box in the school vehicle?
31.	Have you complied with the rules and regulations stipulated by the local transport authorities?
32.	Are your teachers' delegated responsibilities for transport management?
33.	Are your drivers trained and have a regular license?
34.	Do they ensure whether the students are cautioned to keep a safe distance before starting the bus?
35.	Are there speed governors in your school buses?
36.	Have your students been trained in orderliness in buses? Have they been exposed to traffic rules?

AppendixRegistration Certificate of the Play School Office of.......................................................................................................................................................................................(District Level Nodal Officer responsible for implementation of ICDS under department of WCD/Social Justice)No.DatedThe ..................................................................................................................Subject: Recognition Certificate for the Play SchoolDear Sir/MadamWith reference to your application dated and subsequent correspondents with . visit/team in this regard, the play school ............................................. (name and address of the play school) is registered for a period of one-year under point 6(b)(iii) of the rules w.e.f. ...................................... to ..................................The above recognition is subject to fulfilling of following conditions:-

1. The Play School shall be run strictly in accordance of the provisions contained in the rules.

2. The Play School shall fulfil the Norms and Standards as given under point 4(b)(iv) of the rules.

3. The Play School shall fulfil all the requirements as prescribed in the Manual for Safety and Security of Children in the Play Schools.

4. The Organization/lnstitution/lndividual running the Play School shall charge fee from the children as regulated by the State Government from time to time.

5. The Organization/lnstitution/lndividual running the Play School shall not charge any capitation fee from the parents/children and shall not subject the child or his/her parents or guardians to any screening procedure.

6. The child will not be subject to any annual/monthly exam/test. Only assessment of children shall be done based on continuous assessment.

7. Admission shall not be denied to children on the grounds of religion, caste, race, region, sex, disability and socio-economic status of family of child.

8. No child shall be subjected to physical punishment or mental harassment.

9. The Organization/Institution/Head of Play School running the Play School shall abide by the suggestions/advise given by Inspecting Committee and State Government Officers during their visit/inspection.

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State of Jharkhand - Act